Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2)(b) in The Administrative Tribunals Act, 1985

(b)the procedure under sub-section (3) of section 9 for the investigation of misbehaviour or incapacity of [Chairman or other Member] [Substituted by Act 1 of 2007, Section 15, for " Chairman, Vice-Chairman or other Member" (w.e.f. 19.2.2007). ];